Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(1)(c) in The Delhi Value Added Tax Act, 2004

(c)[ the goods were purchased either as trading stock for re-sale in an unmodified form or otherwise or as raw material for incorporation or division into trading stock;] [Substituted by DVAT (Second Amendment) Act, 2005 (10 of 2005) dated, 16-11-2005, w.r.e.f. 1-4-2005.]